Section 5 in Punjab Registration of Births and Deaths Rules, 1972
5. Form etc. for giving information of births and deaths under sections 8 & 9.
(1)The information required to be given to the Registrar under section 8 or as the case may be section 9 shall if given in writing be in form Nos. 2, 3 and 4 for the registration of a birth, still birth and death respectively and if given orally mention the several particulars in the relevant form.(2)The information referred to in sub-rule (1) shall be given -(a)In a municipality or a cantonment -(i)within seven days from the date of birth or still birth; and(ii)within three days from the date of death.(b)In any other area -(i)within fourteen days from the date of birth or still birth; and(ii)within seven days from the date of death :Provided that a death caused by any notifiable epidemic disease shall be reported within 24 hours of its occurrence.
